HAWA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the present application is for placing on record a copy of Jamabandi (Annexure P-9), along with its vernacular version. For the reasons mentioned in the application, a copy of Jamabandi (Annexure P-9) along with its vernacular version are taken on record, subject to all just exceptions. Application is accordingly disposed of. CWP-12391-2025: 1.Petition herein is, inter alia, for issuance of a writ in the nature of Certiorari to set aside order dtd. 15/7/2021 (Annexure P-7) passed by the learned Divisional Commissioner, Rohtak and order dtd. 9/8/2024 (Annexure P-8) passed by the learned Financial Commissioner, Haryana.

(2.) Briefly, the petitioner claims to be a co-sharer of the land comprised in Khewat No.216, measuring 161 Kanal-12 Marla (as per Jamabandi for the year 2006-07), situated at Village Dhanana, Tehsil and District Bhiwani.

(3.) In the aforementioned circumstances, the present writ petition has been filed before this Court, seeking relief(s) as noticed hereinabove.